COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX Vs. MAN TRUCKS INDIA (P.) LTD.

LAWS(SC)-2019-3-203

SUPREME COURT OF INDIA

Decided on March 05,2019

COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX Appellant

VERSUS

Man Trucks India (P.) Ltd. Respondents

- (1.) Delay condoned.
(2.) The appeal is dismissed.
(3.) Pending applications stand disposed of.;